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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(2) in The Bihar Private Forest Act, 1947

(2)If on the date of publication of a notification under sub-section (1) the balance-sheet of the revenue and expenditure amount prepared under Section 41 shows that any amount is due to the [State] [Substituted by A.L.O.] Government in respect of the management and working of such forest, such amount shall be written-off.